BALI RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment shall dispose of three connected Criminal Revision Nos. 2495 and 2497 of 2003 and 100 of 2004.

(2.) Assailed in aforesaid petitions is the judgment dated 06.12.2003, passed by Additional Sessions Judge, Patiala, dismissing the appeals of the petitioners-accused (herein referred as 'the petitioners') against the judgment dated 27.07.2001, passed by Judicial Magistrate Ist Class, Patiala, convicting and sentencing them under Sections 148, 323, 325, 447, 506 read with Section 149 IPC.

(3.) Allegations against the petitioners are that on 27.11.1997, they while armed with lathies (sticks) and dang (bamboo), caused injuries to complainant Sardara Ram and his brother Nanna Ram.